Section 25 in Andhra Pradesh Minor Mineral Concession Rules, 1966
25. [ Quarrying or removal of sand in certain river beds. [Inserted by G.O.Ms.No. 46, I & C, date 6-2-1996.]
- Whenever the Director or the Officer authorised by him decides to lease-out the right of quarrying for sand in sealed Tender-cum-Public Auction, in River beds to which the Andhra Pradesh (Andhra Area) River Conservancy Act, 1884 applies he shall prior to the issue of notice under Rule 9-C consult the Conservator of Rivers.]
